KOLEYA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pradeep Kumar Nayak, learned counsel for the appellants and Mr. Rakesh Kr. Sinha, learned A.P.P., appearing for the State.

(2.) An affidavit has been filed by the State and it has been stated that appellant No.1, namely, Koleya Oraon had died in the year 2009. No legal heirs of appellant No.1 are interested in pursuing this appeal, accordingly, this appeal against appellant no.1 stands abated.

(3.) This appeal is directed against the judgment of conviction dated 09.01.2006 and order of sentence dated 10.01.2006 passed by Sri Rai Satish Bahadur, Additional Judicial Commisioner No.XVIth, Ranchi in Sessions Trial No. 425/2003 whereby and whereunder the appellants have been sentenced to undergo R.I. for seven years for the offence u/s 307 of the IPC with a fine of Rs.1,000/- each and in default of payment of fine, further R.I. for three months. They have been further sentenced to undergo R.I. for six months u/s 323 of the IPC. All the sentences are directed to be run concurrently.